STATE OF MAHARASHTRA Vs. PUNDLIK DADAJI PIPARE
LAWS(BOM)-2022-8-112
HIGH COURT OF BOMBAY
Decided on
August 22,2022
STATE OF MAHARASHTRA
Appellant
VERSUS
Pundlik Dadaji Pipare
Respondents
Referred Judgements :-
CHUNCHUN JHA VS. EBADAT ALI AND ANR. [REFERRED TO]STATE OF PUNJAB VS. SURAJ PARKASH KAPUR [REFERRED TO]
CALCUTTA GAS COMPANY PROPRIETARY LIMITED VS. STATE OF WEST BENGAL [REFERRED TO]
CHIRANJILAL SHRILAL GOENKA VS. JASJIT SINGH [REFERRED TO]
SOUTH EAST ASIA SHIPPING COMPANY LIMITED VS. NAV BHARAT ENTERPRISES PRIVATE LIMITED [REFERRED TO]
BHARAT SANCHAR NIGAM LTD VS. R SANTHAKUMARI VELUSAMY [REFERRED TO]
SOMA DEVI JAIN VS. UNION OF INDIA [REFERRED TO]
STATE OF ORISSA VS. MESCO STEELS LTD [REFERRED TO]
JAGMITTAR SAIN BHAGAT VS. DIR. HEALTH SERVICES, HARYANA [REFERRED TO]
ASSOCIATION OF SUB-ORDINATE SERVICE OF ENGINEERS MAHARASHTRA STATE VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. M.V. MOHANAN NAIR [REFERRED TO]
JUDGEMENT
URMILA JOSHI-PHALKE,J. -
(1.)Heard learned counsel for the parties finally.
(2.)RULE. Rule made returnable forthwith.
(3.)The order passed by the Maharashtra Administrative Tribunal, Nagpur dtd. 18/02/2021 granting second benefit of Assured Career Progression Scheme (hereinafter referred to as 'ACPS' in short) from 01/10/2006 is under challenge in this petition.
(2.)RULE. Rule made returnable forthwith.
(3.)The order passed by the Maharashtra Administrative Tribunal, Nagpur dtd. 18/02/2021 granting second benefit of Assured Career Progression Scheme (hereinafter referred to as 'ACPS' in short) from 01/10/2006 is under challenge in this petition.
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